Supreme Court of India
Gulab Singh vs State Of Punjab on 27 July, 2010
Bench: C.K. Prasad, Harjit Singh Bedi
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1386 OF 2010
[ARISING OUT OF SPECIAL LEAVE PETITION (CRL.) NO. 9545 OF 2009]
GULAB SINGH ..... APPELLANT
VERSUS
STATE OF PUNJAB ..... RESPONDENT
O R D E R
Leave granted.
We have heard the learned counsel for the parties.
In the light of the fact that the High Court has thought it fit to convict the appellants under Section 304 Part II simplicitor of the Indian Penal Code with a sentence of 10 years R.I. and also in the light of the fact that the prosecution started in the year 1993 and the appellants have already undergone more than one year of the sentence awarded to them, we think it would be appropriate to reduce the sentence to 5 years R.I. We modify the impugned order to the above extent. The appeal is allowed in the aforesaid terms.
......................J [HARJIT SINGH BEDI] ......................J [C.K. PRASAD] NEW DELHI JULY 27, 2010.
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1369 OF 2010 [ARISING OUT OF SPECIAL LEAVE PETITION (CRL.) NO. 34 OF 2010] LABH SINGH &THANA SINGH & ORS. ..... APPELLANTS VERSUS STATE OF PUNJAB ..... RESPONDENT O R D E R Leave granted.
We have heard the learned counsel for the parties.
In the light of the fact that the High Court has thought it fit to convict the appellants under Section 304 Part II simplicitor of the Indian Penal Code with a sentence of 10 years R.I. and also in the light of the fact that the prosecution started in the year 1993 and the appellants have already undergone more than one year of the sentence awarded to them, we think it would be appropriate to reduce the sentence to 5 years R.I. We modify the impugned order to the above extent. The appeal is allowed in the aforesaid terms.
......................J [HARJIT SINGH BEDI] ......................J [C.K. PRASAD] NEW DELHI JULY 27, 2010.